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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(10) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

(10)cellular confinement for any period not exceeding fourteen days:Provided that after each period of cellular confinement an interval of not less duration than such period must elapse before the prisoner in again sentenced to cellular or solitary confinement;